SHAIK AHAMED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed against the judgment of conviction and order of sentence dtd. 27/7/2011 and 28/7/2011 passed in S.C.No.142/2008 by Addl. Sessions Judge, Shivamogga convicting the appellant Nos.1 to 3/accused Nos.1 to 3 for the offences punishable under Ss. 498A , 324 read with Sec. 34 of IPC and Ss. 3 and 4 of Dowry Prohibition Act, read with Sec. 34 of IPC.

(2.) Appellant/accused No.1 has been sentenced to undergo R.I. for period of two years and to pay a fine of Rs.5,000.00 with default sentence for the offence under Sec. 498A read with Sec. 34 of IPC. Further, sentenced to undergo R.I. for one month for the offence under Sec. 324 read with Sec. 34 of IPC. Further, sentenced to undergo R.I. for five years and to pay a fine of Rs.20,000.00 for the offence under Sec. 3 of Dowry Prohibition Act read with Sec. 34 of IPC with default sentence. Further, sentenced to undergo R.I. for six months and to pay a fine of Rs.1,000.00 for the offence under Sec. 4 of Dowry Prohibition Act read with Sec. 34 of IPC with default sentence.

(3.) Appellant Nos.2 and 3/accused Nos.2 and 3 has been sentenced to undergo S.I. for six months each for the offence under Sec. 498A read with Sec. 34 of IPC and to pay fine of Rs.1,000.00 each with default sentence. Further sentenced to pay a fine of Rs.500.00 each for the offence punishable under Sec. 324 read with Sec. 34 of IPC with default sentence. Further sentenced to undergo S.I. for period of six months each and to pay a fine of Rs.1,000.00 each with default sentence for offence under Sec. 3 of Dowry Prohibition Act read with Sec. 34 of IPC with default sentence and further sentenced to undergo S.I. for a period of three months and to pay a fine of Rs.1,000.00 each for offence under Sec. 4 of DP Act read with Sec. 34 of IPC with default sentence. The Trial Court has ordered that all the three sentences to run concurrently.